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State Consumer Disputes Redressal Commission

Ashutosh Sood vs Taneja Developers & Infrastructure ... on 23 January, 2017

                                                     First Additional Bench

STATE   CONSUMER   DISPUTES    REDRESSAL    COMMISSION
PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH.
                 Consumer Complaint No.373 of 2016

                                          Date of Institution : 02.12.2016.
                                          Date of Decision : 23.01.2017.
1.

Ashutosh Sood aged 52 years son of late Shri Amar Chand Sood resident of House No.963, Sector 41-A, Chandigarh.

2. Meena Sood aged 46 years wife of Shri Ashutosh Sood resident of House No.963, Sector 41-A, Chandigarh.

........Complainants.

Versus

1. TDI Infratech Limited (Formerly, Taneja Developers & Infrastructure Limited), registered office at 9, Kasturba Gandhi Marg, New Delhi- 110001 through its Managing Director.

2. TDI Infratech Limited (Formerly, Taneja Developers & Infrastructure Limited), Local Corporate Office at SCO No.144-145, Airport Road, Sector 117-118 SAS Nagar, Mohali through its Authorized Representative/Chief Executive Officer.

3. Benito Business Development Limited, registered office at Plot Number 1, Block Number 88, Property Number 14, Lady Harding Road, New Delhi through its Managing Director.

........Opposite Parties.

4. Greater Mohali Area Development Authority, through its Chief Administrator, Sector 62, PUDA Bhawan.

......Proforma Opposite Party Consumer Complaint under Section 17 of the Consumer Protection Act, 1986.

Quorum:-

Sh. J.S. Klar, Presiding Judicial Member Sh. J.S.Gill, Member Present:-

For the complainants : Ms.Rupali S.Verma, Advocate Consumer Complaint No.373 of 2016 2 J.S. Klar, Presiding Judicial Member:-
In view of statement of counsel for the complainants, recorded separately, the complaint is dismissed as withdrawn with permission to file fresh complaint on the same cause of action in accordance with law. The complaint has been withdrawn due to some technical defects in the complaint. Permission is granted to file the fresh complaint before appropriate Forum/authority in accordance with law.
(J.S.Klar) Presiding Judicial Member (J.S.Gill) Member January 23, 2017 (rupinder-2)